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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000

(2)A copy of the report received under sub section (1) shall be laid, as soon as may be after it is received, before the State Legislature.Chapter-VI Miscellaneous